Section 18 in Chhattisgarh Legal Services Authority Rules, 2002
18. The conditions of service and the salary and allowances of officers and other employees of the Taluk Legal Services Committee under subsection (4) of Section 11-A.
(1)The officers and other employees of the Taluk Legal Services Committee shall be entitled to draw pay and allowances in the scale of pay indicated against each post in Schedule-D to these rules.(2)In all matters relating to service conditions like age of retirement, [Pension] [Inserted by Notification No. 1030/D-4911/XXI-B/C.G./04. dated 11-2-2004.], allowances, benefits and entitlements and in disciplinary matters, the officers and other employees of the Taluk Legal Services Committee shall be governed by the Service Rules as are applicable to ministerial staff of the Subordinate Courts.
